Kurian, J. - (1.) Leave granted.
(2.) The appellants are aggrieved since they are not getting adequate compensation in respect of a claim arising out of a motor accident, in which the first appellant's husband expired.
(3.) When the matter came up before this Court on 09.02.2017, this Court passed the following order:- "Having regard to Annexure P6 document and having regard to the other contentions regarding the Income Tax Returns of the deceased, prima facie we are of the view that the petitioners are entitled for some enhancement, in any case. What is taken into consideration by the Tribunal and the High Court is the monthly income as Rs. 27,219/- whereas going by Annexure P6 document, which was admitted by the High Court, the monthly income prior to the death of the deceased was Rs. 33,037/- and in the Income Tax Return filed the income is for Rs. 37,477/-. Be that as it may, since the parties have had already two rounds of litigation, we suggested, whether the petitioners will be agreeable to have a lump sum additional compensation. Suggestion was for an amount of Rs. 10,00,000/- (Rupees Ten Lacs) without interest. Learned counsel for the respondents to get instruction regarding the same......";